JITENDRAKUMAR BABUBHAI PATEL Vs. REGIONAL PASSPORT OFFICER AHMEDABAD

JUDGEMENT

(1.) RULE. Ms. Vasavadatta Bhatt, learned Standing Counsel waives service of Rule on behalf of respondent.

(2.) HEARD Mr. D. C. Dave, learned advocate appearing for the petitioner and Ms. Vasavadatta Bhatt, learned Addl. Standing Counsel appearing for the respondent.

(3.) IT appears from the record that the date of birth of the petitioner is shown as 30. 8. 1955 in the certificate issued by the Calcutta Municipal Corporation, which is produced at page No. 16-Exh. A of the petition. In the School Leaving Certificate also, which is produced at Page No. 17, the same date is mentioned. It seems that earlier because of some bonafide mistake committed by the petitioner, while preferring application for Passport, his date of birth has been mentioned as 30. 8. 1956. It is pertinent to note that along with the application, the petitioner had also produced both the above certificates. However, it appears that the respondent authority has not verified the said documents and issued the Passport mentioning the date of birth as 30. 8. 1956 of the petitioner.